BALKAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The eptiome of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Kartar Singh son of Achhar Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Balkar Singh son of Jagir Singh and others, vide FIR No.23 dated 19.03.2000 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324, 506 and 34 IPC, by the police of Police Station Samrala, District Ludhiana.

(2.) After completion of the investigation, the police submitted the final police report (challan) against all the accused to face the trial for the indicated offences in the trial Court. Since the petitioner did not join the proceedings, so, he was declared proclaimed offender, whereas the trial with regard to his remaining accused has already been concluded, by means of judgment/order dated 31.10.2006 (Annexure P-2).

(3.) Thereafter, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 09.02.2012 (Annexure P-5).